(1)Applications for the opening of new schools or for additional classes or standards in the existing schools should be submitted to the District Educational Officer or to the Inspectress of Girls Schools, as the case may be, on or before the 31st December of the year preceding the school-year in which the new schools or standards are proposed to be opened. These applications should be forwarded by the Inspecting Officers concerned to the Director with their recommendation on or before the 31st January following: The applications received*after the due date or with incomplete particulars will be treated as applications for the succeeding year unless they are considered urgent and unless there is sufficient justification for exempting them from the prescribed dates.(2)The recognition of Secondary Schools shall vest in the Director and it may be refused or withdrawn -(i)If the management of any Secondary School with a view to securing donations or financial help, appeals to foreign countries in such a way as to undermine the prestige of this country; and(ii)If the Director is not satisfied as regards any of the following, besides other matters specified in this Chapter: -(a)The organisation and development of the school by approved methods and upon approved lines;(b)The educational needs of the locality;(c)The financial stability of the school;(d)The constitution of the managing body;(e)The levy and administration of special fees;(f)lire introduction of an approved provident fund scheme;(g)The arrangements made for a compulsory medical inspection of pupils;(h)The arrangements made for compulsory physical training of all pupils except such as are declared unfit by the medical inspector of the school;(i)The arrangements for admission of Harijan students in accordance with the Government orders and the Directors' instructions issued from time to time;(j)The terms on which the teachers are engaged, including the execution of a written agreement between the management and each teacher as prescribed in Appendix 28.(k)The terms on which the members of the non-teaching staff, clerks (including library clerk), attenders and peons are engaged including the execution of a written agreement between the managements and each such member of the non-teaching staff as prescribed in Appendix 28-A.(G. O. Ms. No. 168, Education, dated the 5th February, 1968)(iii)If a licence under the Tamil Nadu Public Buildings (Licensing) Act of 1965 (Tamil Nadu Act XIII of 1965) is not produced.(G. O. Ms. No. 1702, Education, dated the 8th October 1970)Application for recognition should be made in the prescribed form (Appendix 1)(2)In exceptional cases, where the constitution of a Managing Body has been waived, there shall be an Advisory Committee consisting of the following: -(a)The Headmaster of the school.(b)One member from the other members of the staff elected by the teaching staff.(c)A representative of the Parents' Association.(d)A nominee of the Education department preferably an educationist from the locality.(e)Two members nominated by the managements.(f)The Correspondent of the school will be the Chairman and the Headmaster of the school will be the Secretary of the Advisory Committee.(3)The Managing Body and, in its absence, the Advisory Committee of a Girls' school shall have two lady members excluding the Headmistress.(4)Each school shall have a Staff Council consisting of the Headmasters as President and from 5 to 11 members of the teaching staff according to the size of the institution. Each school shall frame its own rules in respect of the actual constitution of the Staff Council and the conduct of its business subject to the approval of the District Educational Officer. The Staff Council shall have powers to advice the Headmaster on matters of discipline, promotion, selection and any other matter that may be placed before it by the Headmaster. Members of the Council may also submit to the Council subjects which will increase their own professional efficiency and such other subjects as may be approved by the Headmaster. The Council will also offer advice to the Managing Body or the Advisory Committee of the school on such matters as may be referred to it by that Committee. (See also rules 53 to 57)Teachers' Certificates
